Allahabad High Court
Ram Dayal Yadav vs State Of U.P. Thru. Addl.Chief Secy. ... on 20 November, 2024
Author: Rajan Roy
Bench: Rajan Roy
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:78240-DB Court No. - 2 Case :- WRIT - C No. - 9021 of 2024 Petitioner :- Ram Dayal Yadav Respondent :- State Of U.P. Thru. Addl.Chief Secy. Rural Developement Lko And 9 Others Counsel for Petitioner :- Anil Kumar Upadhyay,Diksha Tiwari,Sanjana Upadhyay Counsel for Respondent :- C.S.C. Hon'ble Rajan Roy,J.
Hon'ble Brij Raj Singh,J.
Heard.
We have already observed in our earlier order dated 24.10.2024 that we are not inclined to consider or grant relief number 1 for the reasons mentioned therein. We had called for a report from the Registry as to the maintainability of this petition for relief number 2 before a Division Bench. The Registry has informed that if any of the prayers in the writ petition are cognizable by a Division Bench, then irrespective of the fact that the other prayers may be cognizable by a Single Judge Bench, the matter would be placed before a Division Bench.
Be that as it may, as we are not inclined to grant relief number 1, therefore, the only remaining relief i.e. relief number 2, being cognizable by a Single Judge Bench, we grant liberty to the petitioner to file a separate writ petition in this regard before a Single Judge Bench.
The writ petition is according disposed of in the aforesaid terms.
Order Date :- 20.11.2024 Lokesh Kumar [Brij Raj Singh, J.] [Rajan Roy, J.]